- (1.) The petitioner in the present writ petition challenges the order dated May 5,1999 passed by the Assistant Collector 1 st Grade approving the 'Naksha Jeem' and connected papers of partition in the partition of agricultural land and also the orders dated October 3,2000, April 3,2003 and December 15,2003 dismissing the appeal, revision and the second revision of the petitioner.
(2.) On an application under Section 111 of the Punjab Land Revenue Act filed by Yashpal S/o Ved Parkash for partition of land measuring 605 kanals 3 marlas in village Nandanpur in District Jalandhar, notice was given to all the concerned co-sharers and after affording them opportunity, mode of partition was determined by the Assistant Collector in the year 1988. The appeal against the said order was dismissed by the Collector. However, on remand by the Commissioner in revision petition, the mode of partition was again framed on March 10,1993 and finallyapproved on April 3,1998. The field staff prepared the 'Naksha Jeem' on the basis of the approved mode of partition. The Assistant Collector vide order dated May 5,1999, noticing and finding that the same was in accordance with the approved mode of partition and that no party to the proceeding had any objection against the same, finally approved the partition as per the said naksha, aks sajra and field book.
(3.) The petitioner challenged the said order by way of appeal which was dismissed by the Collector vide order dated October 3,2003. The revision filed by the petitioner was dismissed by the Divisional Commissioner vide order dated April 3,2003 and even the further revision petition of the petitioner was dismissed by the Financial Commissioner vide order dated December 15,2003.;